Venkatesh V vs M Arjunan
2023 Latest Caselaw 4950 Kant

                                         -1-
                                               CRL.A No. 1172 of 2021
                                                    NC: 2023:KHC:26282




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 27TH DAY OF JULY, 2023

                                      BEFORE
                        THE HON'BLE MS JUSTICE J.M.KHAZI
                        CRIMINAL APPEAL NO.1172 OF 2021
               BETWEEN:

                  VENKATESH V
                  S/O LATE VENKATASWAMAPPA,
                  AGED ABOUT 52 YEARS,
                  R/AT NO.26, 9TH D MAIN
                  PIPELINE, VIJAYANAGARA,
                  BENGALURU - 560 040
                                                             ...APPELLANT
               (BY SRI. M.SHIVAPRAKASH, ADVOCATE - ABSENT)

               AND:

                  M ARJUNAN
                  S/O MANIKYAM,
                  AGED ABOUT 35 YEARS,
                  NO.S-31, 2ND CROSS,
Digitally         KARUMARIYAMMA LAYOUT,
signed by         VALAGERAHALLI,
REKHA R           JNANABHARATHI 1ST BLOCK,
Location:         BENGALURU - 560 059
High Court                                               ...RESPONDENT
of Karnataka
                    THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374
               OF CR.P.C PRAYING TO SET ASIDE THE ORDER PASSED BY
               THE XXIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE,
               NRUPATHUNGA ROAD, BENGALURU CITY IN C.C.NO.3482/2018
               DATED    04.03.2021,    CONSEQUENTLY     CONVICT     THE
               RESPONDENT IN THE ABOVE CASE FOR THE OFFENCES UNDER
               SECTION 138 OF N.I.ACT, TO MEET THE ENDS OF JUSTICE.

                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
               COURT DELIVERED THE FOLLOWING:
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                                      CRL.A No. 1172 of 2021
                                             NC: 2023:KHC:26282




                           JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 13.07.2023, as a last chance the matter was

ordered to be posted today, with a conditional order that if

appellant fails to proceed with the matter, necessary

orders would be passed for dismissal of appeal.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for non-prosecution.

In view of dismissal of appeal, all pending

applications are also disposed of.

Sd/-

JUDGE

RR